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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Jharkhand - Subsection

Section 256(d) in Jharkhand Municipal Act, 2011

(d)to cause all such wastes, including rubbish, any noxious or offensive matter, night soil, filth, trade refuse, dung, bones, ashes, carcasses of dead animals, excrementitious matters, bio-medical wastes and other polluted and obnoxious matters to be collected from their respective premises and to be deposited in community bins or receptacles at such times and in such places as the Municipal Commissioner or the Executive Officer may, by notice, specify.